Haseena vs State Of Kerala
2021 Latest Caselaw 19856 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE K.HARIPAL
    THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                       OP(CRL.) NO. 305 OF 2021
          CC 874/2018 OF JUDICIAL FIRST CLASS MAGISTRATE
                   COURT,PARAPPANANGADI, MALAPPURAM
PETITIONER:

          HASEENA
          AGED 36 YEARS
          MUHASEENA VILLA,
          CHENAKALANGADI P.O-673635,
          CHAPPAPARA, THENJIPALAM,
          MALAPPURAM.

          BY ADV. K.K.RAZIA


RESPONDENTS:

    1     STATE OF KERALA
          REP. BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA,
          ERNAKULAM-682031.

    2     SHEREEF V.K.,
          S/O.ABOOBACKER,
          VAZHAKKADAN HOUSE,
          VADAKKAKKARA P.O-676507,
          MALAPPURAM.

    3     SARITHA,
          D/O.MOHANAN, MUDOOR P.O.,
          PULIYAMKOTTU, MALAPPURAM-676503.

    4     SUNITHA CHANDRAN,
          CHOLAYIL HOUSE, PONMULA P.O,
          POOVADU-676528.

    5     BINDHU,
          W/O.KRISHNAN, MATTUMMAL HOUSE,
          KATTUPADAM, PARAPPOOR P.O-676503.

    6     THAJUNNEESA,
          W/O.ABDUL AZEEZ, EDAPPATTAA HOUSE,
          KOORADU P.O., MALIEKKAL,
          MALAPPURAM P.O-679339.
 O.P.(Crl.)No.305 OF 2021         2

    7       SUBAIDA,
            ARUKANDATHIL, K.PURAM, THANALOOR,
            CHANDRASEKHARAN ROAD, P.O-676307,
            MALAPPURAM.

    8       NASIFA O.P.,
            ARUNKANDATHIL, CHANDRASEKHARAN ROAD,
            K.PURAM, THANALOOR, MOOLAKKAL,
            P.O.-676307.

    9       FAIZAL,
            S/O.HUSSAIN, PARIYAR THODI,
            KARINJAPADI, PORUNNUMMAL PARAMBU,
            VATTALLUR-676507.


            R1 BY SRI. HRITHWIK C.S., SENIOR PUBLIC PROSECUTOR



     THIS   OP   (CRIMINAL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl.)No.305 OF 2021            3

                             JUDGMENT

The defacto complainant in C.C. No. 874/2018 pending

before the Judicial First Class Magistrate - I, Parappanangadi has

moved this Court under Article 227 of the Constitution for early

disposal of the case. The petitioner and her daughter are patients,

HIV positive; Crime No. 252/2018 of Thenhipalam police

station was registered on the complaint given by her before the

Sub Inspector. On conclusion of investigation, charge sheet has

been laid before the Judicial First Class Magistrate - I,

Parappanangadi and she seeks early disposal of the case.

2. At the time of admission, a report was called from

the learned Magistrate as to within what time the case can be

disposed of. In the report, the learned Magistrate has agreed to

dispose of the case, at the earliest within a period of six months

from today.

Therefore, the original petition is disposed of directing the

learned Magistrate to try and dispose of the case within a period

of six months from the date of receipt of a copy of this judgment.

SD/-

K.HARIPAL

JUDGE

DCS/24.09.2021

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF FIR DATED 05.08.2021 OF TENHIPALM POLICE STATION, MALAPPURAM IN CRIME NO.252/2018.

EXHIBIT P2 TRUE COPY OF THE DAILY EXTRACT OF THE JUDICIAL 1ST CLASS MAGISTRATE-1, PARAPPANNANGADI.